Supreme Court - Daily Orders
The Deputy Commissioner Of Income Tax vs Biocon Limited on 8 October, 2021
Bench: A.M. Khanwilkar, C.T. Ravikumar
ITEM NO.14 Court 3 (Video Conferencing) SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 11087/2021
(Arising out of impugned final judgment and order dated 12-01-2021
in ITA No. 415/2014 passed by the High Court Of Karnataka At
Bengaluru)
THE DEPUTY COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
BIOCON LIMITED Respondent(s)
(FOR ADMISSION and I.R. )
Date : 08-10-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s)
Mr.Vikramjit Banerjee Ld Asg
Mr.Shiv Mangal Sharma Adv
Ms.Niranjana Singh Adv
Ms.Priyanka Das Adv
Mr.Nachiketa Joshi Adv
Mr. Raj Bahadur Yadav, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Dasti, in addition, is permitted.
Tag with SLP(C) No. 5202-5249 of 2017.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH) Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2021.10.09 14:57:24 IST Reason: